Lakhminder Singh And Others vs State Of U.P. & Another
2012 Latest Caselaw 760 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 26841 of 2010
 

 
Petitioner :- Lakhminder Singh And Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Raghuraj Kishore
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Case is called out in the revised list.

None is present for the applicants.

Learned counsel for the opposite party no. 2 is present. He states that earlier applicants have filed a Writ Petition for quashing the F.I.R. lodged by the opposite party no. 2 against the applicants. He further states that in the Writ Petition the matter was referred to the Mediation and Conciliation Centre. Parties appeared before the Mediation Centre, but no agreement could take place. The record of Criminal Misc. Writ Petition No. 26571 of 2009 is connected with this matter.

Since none is present for the applicants to press this application, the same is dismissed for non-prosecution.

Interim order, if any, stands vacated.

The trial Court may proceed further in the matter in accordance with law.

Office is directed to inform the Court below accordingly within 15 days from today.

Order Date :- 24.4.2012

M/A.